(1)Any person driving a motor vehicle in any public place shall on being so required by a police officer in uniform [authorised in this behalf by the State Government] [Inserted by Act 100 of 1956, section 78 (w.e.f. 16-2-1957).] produce the certificate of insurance relating to the use of the vehicle.[* * * * * *] [Proviso omitted by section 78, Act 100 of 1956, (w.e.f. 16-2-1957).](2)If, where owing to the presence of a motor vehicle, in a public place an accident occurs involving bodily injury to another person, the driver of the vehicle does not at the time produce the certificate of insurance to a police officer, he shall produce the certificate of insurance at the police station at which he makes the report required by section 89.[* * * * * *] [Proviso omitted by section 78, Act 100 of 1956, (w.e.f. 16-2-1957).](2A)[ No person shall be liable to conviction under sub-section (1) or sub-section (2) by reason only of the failure to produce the certificate of insurance a if, within seven days from the date on which its production was required under sub-section (1), or as the case may be, from the date of occurrence of the accident, he produces the certificate at such police station as may have been specified by him to the police officer who required its production or, as the case may be, to the police officer at the site of the accident or to the officer in charge of the police station at which he reported the accident:Provided that except to such extent and with such modifications as may be prescribed, the provisions of this sub-section shall not apply to the driver of a transport vehicle.] [Inserted by section 78, Act 100 of 1956, (w.e.f. 16-2-1957).](3)The owner of a motor vehicle shall give such information as he may be required by or on behalf of a police officer empowered in this behalf by the [State Government] [Substituted for the words 'Provincial Government' by A.L.O., 1950.] to give for the purpose of determining whether the vehicle was or was not being driven in contravention of section 94 and on any occasion when the driver was required under this section to produce his certificate of insurance.(4)In this section the expression "produce his certificate of insurance" means produce for examination the relevant certificate of insurance or such other evidence as may be prescribed that the vehicle was not being driven in contravention of section 94.
